JUDGMENT V.M. Kanade, J.
1. Heard learned Counsel for the parties.
2. Petitioner has been convicted by JMFC in Regular Criminal Case No. 490 of 1984 for the offences punishable under Sections 408, 467, 471, 477A and 201 of the Indian Penal Code. Against the said judgment and order, he preferred an appeal before Additional Sessions Judge, Kolhapur. Additional Sessions Judge partly allowed the appeal and conviction recorded against the accused by the Chief Judicial Magistrate under Sections 467, 471, 477A and 201 of Indian Penal Code were set aside. However, he was convicted for the offence punishable under Section 408 of Indian Penal Code. Conviction passed by the Chief Judicial Magistrate so far as these provisions was concerned was confirmed. Against aforesaid orders, present criminal revision application has been filed.
3. Prosecution's case in brief is as under:
Petitioner was working as an Honourary Secretary in Kumbhi Kasari Sugar Factory Workers Union Mandal at Kuditre, Tal :Karvir during the year 1977-78 to 1980-81. During the course of audit which has taken place in the year 1993 certain irregularities were noticed and accordingly, complaint was filed against the petitioner and other persons. It was alleged that the petitioner was responsible for the misappropriation of Rs. 12,000/- by maintaining false record. It was alleged that the said false record had been prepared to show that loan had been sanctioned to the members of the Society to the tune of Rs. 3,000/- each and amount of Rs. 150 had been credited in their name towards amount of share of Society and remaining amount was shown to have been paid to them. However, in fact, none of these persons were paid loan amount either in cash or cheque. The Trial Court convicted the petitioner, which order was partly set aside by the Sessions Court. However, conviction under Section 408 was confirmed and he was sentenced to suffer R.I. for three years and fine of Rs. 250 and in default six months R.I.
4. Learned Counsel appearing on behalf of petitioner submits that petitioner has in fact paid the entire amount which was allegedly misappropriated by him along with interest and Karkhana has also filed affidavit in this Court stating therein no amount was due and payable to the Karkhana. He submits that in view of affidavit of Karkhana, conviction awarded by both the Courts below may be set aside and matter may be compounded. He further submits that award was also passed in the Co-operative Court, Kolhapur and said award was executed and the petitioner has paid the entire amount which was due and payable under the award. He further submits that Karkhana had obviously condoned the petitioner and the petitioner continues to work in the said Karkhana and he was neither removed nor any penalty was imposed against him by the Karkhana. He further submits that so far as findings which are recorded by both the Courts below are concerned, findings are not based on material which is borne out of the record as there is no entrustment of money which is one of essential ingredients under Section 408 of Indian Penal Code. He has taken me to the depositions of the witness and judgment and order of both the Courts below.
5. Learned APP for the State has vehemently opposed the submissions made by the learned Counsel for the petitioner, for compounding the matter. He further submits that Section 408 of Indian Penal Code is non-compoundable offence and as such High Court does not have jurisdiction/authority to convert non-compoundable offence into compoundable offence. He further submits that power which can be exercised by this Court under Section 320 of Criminal Procedure Code is limited and concurrent findings recorded by both the Courts below cannot be interfered particularly when the adequate reasons have been given.
6. After having considered the circumstances and submissions led by both the counsels appearing on behalf of the parties, I am of the view that it is difficult at this stage to interfere with the findings recorded by both the Courts below. It is well settled law that High Court is not supposed to interfere with the concurrent findings recorded by Courts below unless it comes to the conclusion that findings is perverse or based on extraneous material or based on conjecture and surmises which cannot be sustained in eyes of law. The submission made by the learned Counsel on merits of the case cannot be accepted as cogent reasons are given by the trial and lower Appellate Court and there is no reason to interfere with the said finding.
7. So far as second submission made by the petitioner is concerned regarding compounding of offence, this submission also cannot be accepted as the Apex Court in several cases has held that the High Court should not compound cases which the relevant section has held to be non-compoundable.
8. However, taking into consideration facts of the case, in my view the petitioner is entitled to get benefit of Section 4 of Probation of Offenders Act. Section 4 reads as under:
Section 4. Power of Court to release certain offenders on probation of good conduct. - (1) When any person is found guilty of having committed an offence not punishable with death or imprisonment for life and the Court by which the person is found guilty is of opinion that, having regard to the circumstances of the case including the nature of the offence and the character of the offender, it is expedient to release him on probation of good conduct, then, notwithstanding anything contained in any other law for the time being in force, the Court may, instead of sentencing him at once to any punishment, direct that he be released on his entering into a bond, with or without sureties, to appear and receive sentence when called upon during such period, not exceeding three years, as the Court may direct, and in the meantime to keep the peace and be of good behaviour : Provided that the Court shall not direct such release of an offender unless it is satisfied that the offender or his surety, if any, has a fixed place of abode or regular occupation in the place over which the Court exercises jurisdiction or in which the offender is likely to live during the period for which he enters into the bond.
(2) Before making any order under Sub-section (1), the Court shall take into consideration the report, if any, of the probation officer concerned in relation to the case.
(3) When an order under Sub-section (1) is made, the Court may, if it is of opinion that in the interests of the offender and of the public it is expedient so to do, in addition pass a supervision order directing that the offender shall remain under the supervision of a probation officer named in the order during such period, not being less than one year, as may be specified therein, and may in such supervision order impose such conditions as it deems necessary for the due supervision of the offender.
(4) The Court making a supervision order under Sub-section (3) shall require the offender, before he is released, to enter into a bond, with or without sureties, to observe the conditions specified in such order and such additional conditions with respect to residence, abstention from intoxicants or any other matter as the Court may, having regard to the particular circumstances, consider fit to impose for preventing a repetition of the same offence or a commission of other offences by the offender.
(5) The Court making a supervision order under Sub-section (3) shall explain to the offender the terms and conditions of the order and shall forthwith furnish one copy of the supervision order to each of the offenders, the sureties, if any, and the probation offer concerned.
9. After perusal of said provision it is clear that if Court comes to the conclusion from the facts and circumstances of each case that the protection under the said provision should be given to the petitioner then in such circumstances Court has the discretion to direct that sentence which is awarded to the petitioner should not be given effect to.
10. In the present case, in my view such recourse can be taken and protection under Section 4 of said Act will have to be given to the petitioner. Petitioner was working as an Honourary Secretary in Karkhana. He had no other option but to follow directions given by the executive directors of the Karkhana. It has not come on record that the petitioner was actually entrusted with the amount which is alleged to have been misappropriated. Secondly, petitioner himself has re-paid the entire amount without prejudice to the rights and contentions and defence raised by him in the criminal trial Court. The petitioner has continued to work with Karkhana and he has never come to the adverse notice of either police or auditors of the Karkhana or any Executive Directors. Incident in question is alleged to have taken place during the year 1978-79 to 1980-81. More than 26 years have passed and during this period petitioner has worked diligently and honestly with the said Karkhana and no complaint whatsoever had been made by the Karkhana against him. Under this circumstances, in my view, it would be in the fitness of things to give protection of Section 4 of Probation of Offenders Act. It is to be noted here that said act was passed with the sole object of granting probation to persons who are not hardened criminal or had committed an offence under peculiar circumstances. Facts and circumstances of this case clearly justify the protection which is given to the petitioner. Learned APP for the State on instructions also candidly and fairly pointed out that no adverse report has been received against the petitioner during the period from 1980-2006. Under aforesaid circumstances, conviction awarded by both the Courts below under Section 408 of Indian Penal Code is confirmed. However, protection under Section 4 of Probation of Offenders Act is given to the petitioner on his executing bond in the sum of Rs. 5,000/- of his good behaviour for a period of six months. In view of this, petitioner may not be sent to prison for undergoing sentence as imposed by both the Courts below.
11. Criminal revision application is allowed in the above terms.